Delhi High Court - Orders
Sidhant Gupta vs Bank Of Baroda & Anr on 10 March, 2021
Author: Prateek Jalan
Bench: Prateek Jalan
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3782/2020 & CM APPL. 13533/2020
SIDHANT GUPTA ..... Petitioner
Through: Mr. Karan Batura, Advocate.
versus
BANK OF BARODA & ANR. ..... Respondents
Through: Mr. Kush Sharma, Advocate for R-
1.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 10.03.2021 The proceedings in the matter have been conducted through hybrid mode (physical and virtual hearing).
1. A request for an adjournment has been circulated on behalf of learned counsel for the petitioner, with no objection on behalf of learned counsel for respondent no. 1.
2. Pleadings are complete as against respondent no. 1.
3. I find that respondent no. 2 - Reserve Bank of India has not yet entered appearance. Learned counsel for the petitioner is directed to effect fresh service of notice on respondent no. 2, dasti and through learned Standing Counsel, in addition.
4. Respondent no. 2 may file a counter affidavit within four weeks. Rejoinder thereto, if any, may be filed within one week thereafter.
5. List on 13.05.2021.
6. Interim orders to continue.
MARCH 10, 2021/'pv' PRATEEK JALAN, J Signature Not Verified Digitally Signed By:SHITU NAGPAL Signing Date:12.03.2021 11:08:43